Section 108(5) in The Trade And Merchandise Marks Act, 1958
(5)A certified copy of every order or judgement of the High Court or f the Supreme Court, as the case may, be relating to registered trade mark under this section shall be communicated to the Registrar by that Court and the Registrar shall give effect to the order of the Court and shall, when so directed, amend the entries in, or rectify, the registrar in accordance with such order.
